Custom, Excise & Service Tax Tribunal
M/S India Glycols Limited vs Commissioner Of Central Excise, ... on 9 December, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. 2 APPEAL No. C/117/2011-CU[SM] (Arising out of Order-in-Appeal No. 25-Cus/MRT-II/2010 dated 16/11/2010 passed by Commissioner of Central Excise & Customs (Appeals), Meerut-II) M/s India Glycols Limited Appellant Vs. Commissioner of Central Excise, Meerut-II Respondent
Appearance:
Shri Kartikeya Narain, Advocate, for Appellant Shri D.K. Deb, Assistant Commissioner (AR), for Respondent CORAM:
Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing & Date of Decision : 09/12/2016 FINAL ORDER NO. 71184/2016 Per: Anil G. Shakkarwar The learned Counsel for the appellant, Shri Kartikeya Narain, submitted that the appellant wishes to withdraw appeal. Withdrawal of this appeal is allowed. Appeal is dismissed as withdrawn (Dictated and pronounced in Court) Sd/-
(Anil G. Shakkarwar) Member (Technical) Ansari 1 2 Customs Appeal No. 117/11